ExOrbitant Prices of PPE Kits- High Court seeks response from the State [Read Order]

On 28 July, 2020 the Bombay High Court in the case Abhijeet K. Mangade  v. State of Maharashtra and Ors. , comprising of a Division Bench of Chief Justice Dipankar Datta and Justice Sarang S. Kotwal sought response from the State on the issue of the high prices charged for PPE kits by private hospitals and nursing homes.

A petition has been filed in the Bombay High Court asking the Court to intervene in regard to the high prices of the Personal Protective Equipment (PPE) kits that are being charged from the COVID/ Non- COVID patients by the private hospitals in the face of a perplexing situation that has been created by the pandemic.

Learned Additional Government Pleader (AGP) and Government Pleader represented the State, while Abhijeet represented himself.

The Court is of the view that the issue raised by the Petitioner deserves consideration. The Court directed the State of Maharashtra and other respondents to file an affidavit within 7 days and in case of the rejoinder, it shall be filed within 2 days.

Senior Private Secretary of the Court will digitally sign this order. The parties in reference will take action through fax or email in this regard.

The date of hearing is fixed for 7 August 2020 on this matter.

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